Section 23B in The Pepsu Tenancy and Agricultural Lands Rules, 1958
23B. [ Allocation of land for the purpose of second proviso to clause (a) of sub- section (1) of section 32G of the Act. [Rule 23B inserted by GSR No. 76, dated 28th March, 1963.]
- Where land in the surplus area exceeds fifty standard acres, it shall, for the purpose of computing compensation under clause (a) of sub-section (1) of section 32-G of the Act, be so allocated to sub-clauses (i), (ii) and (iii) of that clause that the Khasra numbers of fields or the killa members of rectangles, as the case may be, in numerical order, shall first be taken to form the first two slabs of twenty-five standard acres each and the khasra numbers or killa numbers, as the case may be, remaining thereafter shall be allocated to sub-clause (iii) of clause (n) of sub-section (1) of Section 32-G of the Act:Provided that where land in the surplus area is situate in more than one village, the allocation shall be made by taking the land in the different villages in the order in which they appear in a list of the villages prepared in an alphabetical order in English];
